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[Cites 0, Cited by 0] [Section 28AA(2)] [Section 28AA] [Entire Act]

Union of India - Subsection

Section 28AA(2)(ii) in Income Tax Rules, 1962

(ii)tax payable on the assessed or returned [or estimated income, as the case may be, of last four] [Substituted 'income, as the case may be, of the last three' by Notification No. G.S.R. 1068(E), dated 25.10.2018 (w.e.f. 26.3.1962).] previous years;